Gujarat High Court
Imran @ Rock Jusabbhai Majhothi vs State Of Gujarat & on 12 September, 2013
Author: Harsha Devani
Bench: Harsha Devani
IMRAN @ ROCK JUSABBHAI MAJHOTHI....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/11450/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 11450 of 2013 ================================================================ IMRAN @ ROCK JUSABBHAI MAJHOTHI....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR NASIR SAIYED, ADVOCATE for the Applicant(s) No. 1 MRS MUMTAZ SAIYED, ADVOCATE for the Applicant(s) No. 1 NOTICE SERVED BY DS for the Respondent(s) No. 1 - 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI Date : 12/09/2013 ORAL ORDER
Mr. Nasir Saiyed, learned advocate for the applicant, has submitted that the applicant herein has been roped into the offence in question only because he is an employee of the applicant in Criminal Miscellaneous Application No.11449 of 2013. Inviting attention of the court to the averments made in the first information report, it is pointed out that he has been identified by Police Inspector Shri Vaghela against whom his employer has made several allegations, out of a mob of 300 persons. For the reasons stated in Criminal Miscellaneous Application No.11449 of 2013, issue Rule, returnable on 25th November, 2013. Mr. Himanshu Patel, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1. Direct service is permitted qua the other respondent.
By way of ad-interim relief, further proceedings pursuant to the first information report registered vide Veraval Police Station I-C.R. No.43 of 2013, are hereby stayed qua the present applicant Shri Imran @ Rock Jusabbhai Majhothi only.
(HARSHA DEVANI, J.) Vahid Page 2 of 2